Kshitij Jain vs The State Of Kerala
2022 Latest Caselaw 3532 Ker

Crl.M.C.No.5075/2019                      1


             IN THE HIGH COURT OF KERALA AT ERNAKULAM
                                 PRESENT
           THE HONOURABLE MR.JUSTICE ZIYAD RAHMAN A.A.
     TUESDAY, THE 22ND DAY OF MARCH 2022 / 1ST CHAITHRA, 1944
                        CRL.MC NO. 5075 OF 2019
      AGAINST THE ORDER/JUDGMENT IN ST 522/2019 OF JUDICIAL
                MAGISTRATE OF FIRST CLASS -I, KANNUR
PETITIONER/ACCUSED:

             KSHITIJ JAIN,
             AGED 50 YEARS,
             S/O.KUMUD KISHORE JAIN, MANAGING DIRECTOR AND
             CHIEF EXECUTIVE OFFICER, EXIDE LIFE INSURANCE
             COMPANY LTD, RESIDING AT T-306, III FLOOR,
             PRESTIGE CASABLANCA, OLD AIRPORT ROAD,
             BANGALORE-560 017.

             SANTHOSH MATHEW
             ARUN THOMAS
             JENNIS STEPHEN
             VIJAY V. PAUL
             VEENA RAVEENDRAN
             ANIL SEBASTIAN PULICKEL
             DIVYA SARA GEORGE
             SMT.JAISY ELZA JOE


RESPONDENTS/STATE & DE FACTO COMPLAINANT:

      1      THE STATE OF KERALA,
             REPRESENTED BY PUBLIC PROSECUTOR, HIGH COURT OF
             KERALA, ERNAKULAM DISTRICT, PIN-682 031.

      2      THE ASSISTANT LABOUR OFFICER,
             KANNUR 1ST CIRCLE, 2ND FLOOR, CHANDROTH COMPLEX,
             NETHAJI ROAD, KANNUR.P.O, KERALA-670 001.


       THIS CRIMINAL MISC. CASE HAVING COME UP FOR ADMISSION
ON    22.03.2022,      THE   COURT   ON   THE   SAME   DAY   PASSED   THE
FOLLOWING:
 Crl.M.C.No.5075/2019                  2




                              ORDER

The learned counsel for the petitioner seeks permission to

withdraw this Crl.M.C. without prejudice to his right to compound

the offence by approaching the authorities concerned.

Accordingly, this Crl.M.C. is dismissed as withdrawn, leaving

open the liberty as sought for.

Sd/-

ZIYAD RAHMAN A.A.

JUDGE DG/22.3.22